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State of Assam - Act

The Assam Technical Education Service Rules, 1981

ASSAM
India

The Assam Technical Education Service Rules, 1981

Rule THE-ASSAM-TECHNICAL-EDUCATION-SERVICE-RULES-1981 of 1981

Published on 28 July 1981
Commenced on 28 July 1981
[This is the version of this document from 28 July 1981.]
[Note: The original publication document is not available and this content could not be verified.]

The Assam Technical Education Service Rules, 1981Published vide Notification No. ETE-365/56/169, dated 28th July, 1981Last Updated 11th February, 2020Notification No. ETE-365/56/169, dated 28th July, 1981. - In exercise of the powers conferred by proviso to Article 309 of the Constitution of India/the Governor of Assam is pleased to make the following rules regulating the recruitment and the conditions of service of the persons appointed to the Assam Technical Education Service.

1. Title and Commencement.

(1)These rules shall be called the Assam Technical Education Service Rules, 1981.

(2)They shall take effect from the date of this notification.

2. Definitions.

- In these rules unless thee is anything repugnant in the subject or context-

(a)"Appointing Authority" means the Governor of Assam.

(b)"Board" means the Selection Board constituted under Rule 15.

(c)"Commission" means the Assam Public Service Commission ;

(d)"Government" means the Government of Assam ;

(e)"Governor" means the Governor of Assam

(f)"Member" means a member of Assam Technical Education Service ;

(g)"Polytechnic" means the polytechnic including the Girls Polytechnic and the Assam Textile Institute but not including the junior Technical School.

(h)"Selection list" means the list as referred to in Rule 6(1)(e), 13(7) and 14(3).

(i)"Service" means the Assam Technical Education Service ;

(j)"Year" means the Calendar Year.

3. Class and cadre.

(1)The service shall consist of the following classes and cadres :

(a)Class I. - It shall include cadres of-

(i)Director.

(ii)Principal, Engineering Colleges.

(iii)Professor, Engineering College ;

(iv)Assistant Professor, Engineering College ;

(v)Joint Director/Principal, Polytechnic/Controller of Examination.

(vi)Workshop Superintendent, Engineering College.

(vii)Head of Department, Polytechnic.

(viii)Lecturer, Engineering College.

(b)Class II. - It shall include the cadres of-

(i)Lecturer Polytechnic.

(ii)Workshop Superintendent, Polytechnic, Superintendent Junior Technical School.

(2)The service may also include-

(i)any post equivalent to a post in any of the cadres mentioned in sub-rule (1) ; and

(ii)any cadre or post laid down by the Government to be include in a cadre of the service.

(3)

(a)The cadres of Professor, Assistant Professor, Head of Department Polytechnic and Lecturer of Engineering Colleges as well as of Polytechnic shall have subject-wise branches and each branch shall be deemed to constitute a separate cadre.

(b)The posts of Workship Superintendent in Engineering Colleges as also in Polytechnic shall belong to Mechanical Branch while the post of Superintendent, Junior Technical School may belong either to the Mechanical branch or to the Electrical branch.

4. Strength of service.

- The strength of each cadre for each category of post in a class of the services shall be determined by the Governor from time to time. The strength of the cadre of the service of the date of commencement of these rules shall be as shown in Schedule 11.Provided that Governor may hold in abeyance any post as and when considered necessary.

5. Method of recruitment.

- Recruitment to the service shall be made in the manner prescribed hereinafter-

(1)In the cadre of Director-By direct recruitment in accordance with Rules 6(1) and 18.

(2)In the cadre of Principal, Engineering College-By direct recruitment in accordance with Rules 6(1) and 18.

(3)In the cadres of Joint Director/Principal, Poly technic/Controller of Examination/Workshop Superintendent, Engineering Colleges-By promotion in accordance with Rule 12 against the entire strength of the categories of post.

(4)In the cadres of Professor. Assistant Professors, Head of Department, Polytechnic and Lecturer, Polytechnic-

(a)By promotion in accordance with Rules 11, 12, 13, and 14 and

(b)By direct recruitment in accordance with Rules 6(1) and 18.

(c)The percentage of the strength of each of the cadres to be filled by promotion and by direct recruitment shall be as prescribed hereinbelow :

Name of the cadre	Percentage of cadre strength to he filled by
Promotion	Director recruitment
(i) Professor	75%	25%
(ii) Assistant Professor	75%	25%
(iii) Head of Department, Polytechnic	75%	25%
(iv) Lecturer, Polytechnic	33-1/3%	68-2/3%

(5)In the cadres of Lecturer, Engineering College, Workshop Superintendent, Polytechnic/Superintendent, Junior Technical School-By direct recruitment in accordance with Rules 6(1) and 13.

(6)Subject to suitability as may be decided by the Appointing Authority and also subject to possessing the requisite qualification and experience as a set forth in Schedule II, the incumbents of the different categories of posts included in the cadre of Head of Department in Polytechnic/Workshop Superintendent in Engineering Colleges shall be inter-changeable from one category to other within the cadre. So also the incumbents of the posts of Workshop Superintendent, Polytechnic and of Superintendent, Junior Technical School shall be inter-changeable from the category to another within the same cadre.

(7)In case sufficient number of candidates are not available for filling all the vacancies in the cadres of Lecturer, Engineering College and Lecturer, Polytechnic in a particular year or years, the Appointing Authority may fill such residual vacancies by temporary transfer or deputation of suitably qualified officers of other Departments of the Government/Government undertakings.

6. Direct recruitment.

(1)Subject to sub-rule (2) of Rule 11, direct recruitment to the cadres as mentioned in sub-rules (4) and (5) of Rule 5 shall be made by the Governor on the basis of recommendations made by the Commission in accordance with the procedure hereinafter provided-

(a)Before the end of each year the Appointing Authority shall make an assessment regarding the likely number of vacancies in each cadre to be filled up by direct recruitment during the nest year and shall intimate the same to the Commission together with the details about reservation for candidates belonging to Scheduled Castes, Scheduled Tribes or any other category as laid down by the Government as provided under Rule 17 and about carry forward of such reservation.

(b)The Government shall simultaneously request the Commission to recommend a list of candidates for direct recruitment in order of preference.

(c)The Commission shall make a selection in accordance with the Scheme of selection prescribed by the Government in consultation with the Commission. The Commission may hold such test and/or interview and undertake scrutiny of publications if any, of the candidate and other documents as may be considered necessary.

(d)The Commission shall furnish to the Government a list of candidates recommended by it in order of preference, found suitable for direct recruitment. The number of candidates in such a list may be approximately double the number of vacancies.

(e)The Commission shall simultaneously publish the list in the Assam Gazette and at such other place as the Commission may consider proper.

(2)The list mentioned in Clauses (d) and (e) of sub-rule (1) of this rule shall remain valid for 12 calendar months from the date of recommendation.

(3)In the event of the Commission being unable to recommend sufficient number of candidates to fill also the vacancies in a year, it shall, in consultation with the Appointing Authority, repeat the procedure as mentioned hereinbefore under sub-rule (1) of this rule, for recommending a subsequent list in the year :Provided that the Appointing Authority shall not make appointment of any candidate from the subsequent select list until all the candidates of the earlier list of the same, year eligible for appointment have been offered the appointment;Provided further that pending repetition of the procedure as mentioned therein before, the Appointing Authority may, at its discretion, fill the vacancies earmarked for direct recruitment by promotion under Rules 11, 12, 13 and 14 subject to the condition that the reservations, as mentioned in Rule 5 for direct recruitment shall not lapse and the percentage of a reservation shall be restored as soon as suitable candidates are available for direct recruitment.

7. Age for direct recruitment.

- A candidate for direct recruitment to a cadre of service shall be within the following age limits on the first January of the year of recruitment with relaxation in case of candidates belonging to special categories like Scheduled Castes, Scheduled Tribes and any other category as laid down by Government.

Name of the cadre	Age-limit (years)
Minimum	Maximum
(i) Director		50 for Government servant.
(ii) Principal, Professor, Assistant Professor, Head ofDepartment, Poly, Workshop Superintendent, Engineering College	35	45
(iii) Lecturer, Engineering College, Lecturer, Polytechnic,Workshop Superintendent, Poly/Superintendent, Junior TechnicalSchool	21	30

8. Academic qualification for direct recruitment.

- The academic qualification of a candidate for direct recruitment shall be as prescribed by the Governor from time to time. The qualifications and experience prescribed, as on the date of commencement of these rules, are given in Schedule II.

9. Other requirements for direct recruitment.

- A candidate for direct recruitment shall be (1) of sound health, both mentally and physically and free from organic defect or bodily infirmity likely to interfere with the efficient performance of his duties, and (2) required to undergo, medical examination before appointment to the service.

10.

A candidate for direct recruitment shall produce before the Commission certificates of good character from-

(a)the Principal Academic Officer of the University or College in which he studied last, and

(b)two respectable person, who are well acquainted with (but not related to) the candidate.

11. Recruitment by promotion as Lecturer, Polytechnic.

- Appointment by promotion in the cadre of Lecturer, Polytechnic shall be made in the manner provided hereinafter :

(1)Subject to suitability as may be decided by the Board and by the appointing authority in consultation with the Commission an officer belonging to the cadres of Senior Instructor, Foreman and Supervising Inspector in the Assam Technical Education (Junior) Service and possessing the qualifications as set forth hereinbelow shall be promoted to the cadre of Lecturer, Polytechnic in the manner provided in Rules 13 and 14.

(2)33⅓ per cent of the strength of the cadre of Lecturer, Polytechnic shall be filled by promotion subject to availability of suitable candidates ; provided that any shortfall of this reservation due to non-availability of adequate number of suitable candidates in a particular year or years shall be carried forward to the subsequent years.

(3)A member of the cadres of Senior Inspector, Foreman and Supervising Inspector in the Assam Technical Education (Junior) Service be eligible for promotion as Lecturer, Polytechnic subject to the following conditions :

(a)he has rendered service in the respective cadre for a minimum period of 3 years on the First January of the year of promotion ; and

(b)he has successfully undergone the training and passed the Departmental Examination as may be prescribed for the purpose; and

(c)he possesses the qualification and experience as prescribed for the cadre of Lecturer, Polytechnic in Schedule II.

12. Promotion to other cadres.

(1)Vacancies in the cadres of Professor, Joint Director, Principal, Polytechnic, Controller of Examination Assistant Professor, Head of Department Polytechnic Workshop Superintendent Engineering College of the service to the extent as specified in sub-rules (3) and (4)(c) of Rule 5 shall be filled by promotion in the manner prescribed hereinbelow :Provided that the Governor may, for good and sufficient reason, fill any of the posts for specialised investigation design and research work temporarily on deputation from outside the service, if it is satisfied that there is no suitable officer in the service available for filling the vacancy.

(2)In case of cadre specialisation of a member of the service posted in connection with the specialised subject, shall be retained in the same specialised work on his promotion in the normal course, by creation of a higher post in the cadre to which he is so promoted, keeping the lower post held by him in abeyance, if the Government considers that such an officer cannot be withdrawn from the specialised work without serious dislocation due to non-availability of any other officer of the lower cadre in the service to perform the specialised work.

(3)Subject to the suitability as may be decided by the Board and by the appointing authority as set forth in Rule 13 and by the Commission wherever such consultation with the Commission is necessary under Rule 14 and also subject to possessing qualification and experience as prescribed hereinafter, an officer shall be eligible for promotion from one cadre to another of the service in the manner provided below :

(i)From Assistant Professor-to Professor Engineering College.

(ii)From Head of Department, Polytechnic-to Principal Polytechnic/ Joint Director/Controller of Examination.

(iii)From Workshop Superintendent, Engineering College-to Assistant Professor, Engineering College.

(iv)From Lecturer, Engineering College-to Assistant Professor, Engineering College.

(v)From Lecturer, Polytechnic/Workshop Superintendent, Polytechnic/ Superintendent, Junior Technical School-to Head of Department, Polytechnic/Workshop Superintendent, Engineering College.

(4)Subject to suitability, an officer shall be eligible for promotion, if he possesses the qualifications and experience as set forth in Schedule II.

13. General procedure for promotion.

(1)Before end of each year the Appointing Authority shall make an assessment of the likely number of vacancies to be filled by promotion in the next year in each cadre.

(2)The Appointing Authority shall then furnish to the Board the following documents and information with regard to the eligible officers in order of seniority :

(a)information about the number of vacancies ;

(b)list of officers in order of seniority, eligible for promotion (separate list for promotion to different cadres shall be furnished) indicating the cadre to which the case of promotion is to be considered ;

(c)Character Rolls and Personal files of the officers listed;

(d)details about reservation in case of promotion to the service and about carry forward of vacancies ass provided under sub-rule (2) of Rule 11 ; and

(e)any other documents and information as may be considered necessary by the Appointing Authority as required by the Board.

(3)The Appointing Authority shall simultaneously request the Board to recommend within one month a list of officers, found suitable for promotion in order of preference, in respect of promotion to each of the cadres in which recruitment is to be made by promotion.

(4)Selection shall be made on the basis of merit with due regard to seniority in case of promotions stated thereinbefore under sub-rule (3) of Rule 12 enumerated under items (ii) and (iii). All other selections shall be made on the basis of merit only.

(5)The Board, after examination of the documents and information furnished by the Appointing Authority shall recommend to the Appointing Authority a list of officers about double the probable number of vacancies in order of preference, found suitable for promotion. In case the Board does not consider an officer suitable for promotion according to his seniority it shall record the reasons thereof in writing and furnish them to the Appointing Authority alongwith the list.

(6)The appointing authority shall consider the list for promotion prepared by the Board other than the lists in respect of the cadres of Professor, Assistant Professor, Head of Department, Polytechnic and Lecturer, Polytechnic alongwith Character Rolls and Personal files of the employees and approve the list unless it consider any change necessary. If the Appointing Authority considers it necessary to make any change in the list received from the Board, he shall inform the Board of the changes proposed and after taking not account, if any, the Board may approve the list finally with such modification, if any, as may in his opinion be just and proper.

(7)The lists finally approved by the Appointing Authority shall remain valid for 12 months from the date of approval.

(8)The promotions shall be in accordance with the preference indicated in the lists finally approved by the Appointing Authority.

(9)The inclusion of a candidate's name in a Select List shall confer no right to promotion unless the Appointing Authority is satisfied after such enquiry as may be considered necessary that a candidate is suitable for promotion.

14. Special procedure for promotion.

(1)On receipt of the lists for the posts in the cadres of Professor, Assistant Professor, Head of Department, Polytechnic and Lecturer, Polytechnic from the Board, the Appointing Authority shall forward them to the Commission together with the information and documents as referred to in sub-rule (2) of Rule 13 with the request to approve the list.

(2)The Commission shall consider the lists recommended by the Board together with the information and documents and such other documents and information as may be required by the Commission and obtained from the Appointing Authority. The Commission shall finally approve the list with such modification as it considers just and proper.

(3)The list finally approved by the Commission shall remain valid for 12 calender months from the date of approval.

(4)Promotion shall be made by the Appointing Authority in accordance with the preference indicated in the Select List if the officer is found otherwise suitable for the promotion.

(5)The Select List shall be published by the Appointing Authority in the Assam Gazette within 15 days from the date of final approval of the Commission.

15. Selection Board.

(1)The Board, as referred to in Rules 11, 12,13 and 14 shall consist of the following :

(i)	Secretary, Education	Chairman
(ii)	Secretary, Personal and A.R. or his nominee from theDepartment of Personnel and A.R. not below the rank of DeputySecretary	Member
(iii)	Director, Technical Education	Member
(iv)	The Joint Secretary or Deputy Secretary, Education to act asSecretary of the Board.	Member

16. Disqualification.

(1)No person shall be eligible for appointment to the service-

(a)unless he is a citizen of India, and

(b)if he has more that one wife living or in case of a female candidate who has married a person who has one wife living :

Provided that the Governor may, if he is satisfied that there are special grounds for doing so, exempt any person from the operation of this clause.

(2)No person who attempts to enlist support for his candidature directly or indirectly by any recommendation, either written or oral or by any other means, shall be appointed to the service.

17. Reservation.

- In the case of direct recruitment to the service, as well as in the case of promotion, there shall be reservation in favour of candidates belonging to Scheduled Castes, Scheduled Tribes as provided in the Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978.

18. Appointment.

(1)Subject to the provisions of Rule 17 and sub-rule (2) of this rule, appointment shall be made by the Governor in accordance with the order to preference determined in the respective Select List.

(2)The inclusion of a candidate name in the Select List shall confer no right to appointment unless the Appointing Authority is satisfied after such enquiry as prescribed by the Government from time to time and also as may be considered necessary, that a candidate is suitable in all respects for appointment to the service.

19. Joining time.

- A person shall join with 15 days from the date of receipt of the order of appointment or of promotion failing which the appointment shall be cancelled unless the Appointing Authority extends the period which shall not in all exceed three months.

20. Training.

- A member of the service may be required to undergo such training and pass such departmental examination as the Government may prescribe.

21. Discharge or reversion.

- A temporary or officiating member shall be liable to be discharged or reverted to the lower cadre of the/or to his original service, if-

(1)he fails to make sufficient use of the opportunities given during any training as may be prescribed by the Government from time to time or fails to render satisfactory service during the tenure of service in the cadre;

(2)it is found on subsequent verification that he was initially not qualified for the appointment or that he had furnished any incorrect information with regard to his appointment.

22. Seniority.

(1)The seniority of a member in a cadre, appointed by direct recruitment or by promotion shall be determined according to the order of merit in the respective Select List, if he joins the appointment within 15 days from the date of receipt of the order or within the extended period as mentioned in Rule 19.

(2)If a member fails to join the appointment within the initial 13 days of receipt of the order or within the extended period as mentioned in Rule 19 but joins later, his seniority shall be determined in accordance with the date of joining.

(3)A member appointed by promotion in a year shall be senior to a member appointed by direct recruitment in that year.

(4)The seniority of officers recruited for special post and/or continuing as such shall be determined by special orders of the Government.

(5)The seniority of members of a cadre mentioned in Rule 3 (1) but belonging to different branches of the cadre shall be determined in accordance with the date of joining. But in case two or more members join on the same date, their inter se seniority shall be determined in accordance with the date of birth.

23. Probation and confirmation.

(1)Subject to availability of a permanent vacancy in the respective cadre, a member shall be placed according to seniority, on probation against the permanent vacancy for a period of two years before he is confirmed against the permanent post:Provided that the period of probation may for good and sufficient reasons be exceeded by the Appointing Authority for any specified period, not exceeding a period of two years ;Provided further that the period of probation may be curtailed or dispensed with in any case for good and sufficient reason by the Appointing Authority.

(2)A member of the service placed on probation under sub-rule (1) shall be confirmed against the permanent post subject to the following conditions :

(a)He has completed the period of probation to the satisfaction of the Appointing Authority in accordance with sub-rule (1).

(b)He has successfully undergone the training and passed the departmental examination, if any, prescribed by the Government under Rule 2.

(3)If confirmation of a member is delayed on account of his failure to qualify for such confirmation, he shall lose his position in order of seniority vis-a-vis such of his juniors as might be confirmed earlier than him. His seniority shall however be restored on his confirmation subsequently.

24. Gradation List.

- Gradation List shall be prepared and published in every year consisting of the names of all members of the service cadre-wise in order of seniority and such other particulars as date of birth, date of appointment etc.

25. Pay.

- All appointments in the service shall be made in the time-scale of pay as may be prescribed by the Government from time to time. The scale of pay of the post in the cadres of the service on the date of commencement of these rules, are as shown in Schedule I.

26. Mode of employment.

(1)Members of the service shall be employed in such manner as the Appointing Authority may decide, subject to the condition that a member belonging to a particular branch of the cadre shall be employed within the same branch.

(2)A member of the service shall be liable to be posted anywhere within the State of Assam or outside Assam, or to any other Department of the Government, a body corporate, in the affirms of which the Government may be substantially interested or an Autonomous District Council, if so required in the interest of public service and in such case the member shall not have any option against such posting or transfer.

(3)A member of the service, if so required shall be liable to serve in any Defence Service or post connected with the Defence of India, for a period of not less than 4 years including the period spent on training if any :Provided that such person shall not-

(a)be required to serve as aforesaid after the expiry of 16 years from the date of appointment; and

(b)ordinarily be required to serve as aforesaid after attaining the age of 45 years.

27. Other conditions of service.

- Except as provided in these rules all matters relating to pay and allowances, leave, pension discipline and other conditions of service shall be regulated by the general rules and/or order of the Government for the time being in force.

28. Relaxation.

- Where the Government is satisfied that the operation of any of these rules causes undue hardship in any particular case, it may, dispense with or relax the requirement of that rule to such an extent and subject to such conditions as it may consider necessary for dealing with the cases in a just and equitable manner /provided that the case of any person shall not be dealt with in any manner less favourable to him that that provided in these rules.

29. Absorption.

- The existing members of the service shall be deemed to have been appointed substantively in their respective post in the Assam Technical Education Service from the date of publication of the rules :Provided that any member having a lien in any other service under the Government shall not be so absorbed unless he exercises an option to be so absorbed and option once exercised shall be final.

30. Interpretation.

- If any question arises relating to the interpretation of these rules the decision of the Government shall be final.

31. Repeal and savings.

- The rules corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed :Provided that all orders made or action taken under the rules so repealed or under any general orders ancillary thereto shall be deemed to have been validly made or taken under the corresponding provisions of these rules.

I

[Rules 4 and 5]Strength of the Cadre and Time Scale of Pay

Sl. No.	Name of Cadre	Sl. No.	Category of posts	Time scale of pay	Number of posts
Permtt.	Tempy.	Total
1	2	3	4	5	6	7	8
1.	Director	1.	Director of Technical Education	Rs. 1600-60- 1840-EB-65-2100	1	-	1
2.	Principal, Engineering College	1.	Principal Engineering College	Rs. 1600-60-1840-EB-65-2100-plus a Spl. pay of Rs. 200	2	-	2
3.	Professor	1.	Professor, Civil Engineering	Rs. 1400-60-1640-65-1900	2	-	2
		2.	Professor, Mech. Engg.	Ditto	2	-	2
		3.	Professor, Executive Engineering	Ditto	2	-	2
		4.	Professor, Chemical Engineering	Ditto	1	-	1
4.	Assistant Professor	1.	Asstt. Prof., Civil Engg.	Rs. 1200-55-1365-EB-60-1725	6	1	7
		2.	Asstt. Prof. Mech. Engg.	Ditto	1	7	8
		3.	Asstt. Prof. Elect. Engg.	Ditto	7	1	8
		4.	Asstt. Prof. Chemical Engg.	Ditto	2	-	2
5.	Joint Director/Principal, Poly/ Controller of Examination	1.	Joint Director of Tech. Education	Rs. 1150-55-1315-EB-60-1675	-	1	1
		2.	Principal, Polytechnic	Ditto	-	1	1
6.	Head of Department Poly./Worksh op Supdt. Engg. College	1.	Head of Department	Rs. 900-55-1185-EB-60-1525	14	5	19
		2.	Workshop Supdt. Engg. College	Ditto	2	-	2
7.	Lecturer, Engineering College	1.	Lecturer, Civil Engg.	Rs. 700-40-1100-50-1300-EB-50-1600	19	-	19
		2.	Lecturer, Mech. Engg.	Rs. 700-40-1100-50-1300-EB-50-1600	15	2	17
		3.	Lecturer, Elect. Engg.	Ditto	17	2	19
		4.	Lecturer, Chemical Engg.	Ditto	4	-	4
8.	Lecturer Polytechnic	1.	Lecturer, Civil Engg.	Rs. 500-35-745-EB-35-1025-40-1225 p.m. plus a Spl. Pay of Rs.100 p.m.	28	1	29
		2.	Lecturer, Mech. Engg.	Ditto	18	1	19
		3.	Lecturer, Elect. Engg.	Ditto	18	-	18
		4.	Lecturer, Chem. Engg.	Ditto	2	-	2
		5.	Lecturer, Textile Technology.	Ditto	-	1	1
		6.	Lecturer, Weaving/Weaving Machines.	Ditto
		7.	Lecturer Spining	Ditto	-	2	2
		8.	Lecturer, Fabric Structure/Design	Ditto	-	3	3
		9.	Lecturer, Textile Chemistry	Ditto	-	2	2
		10.	Lecturer, Automobile Engg.	Ditto	-	1	1
		11.	Lecturer, Agricultural Engg.	Ditto	-	1	1
		12.	Lecturer, Architecture	Ditto	-	1	1
9.	Workshop Superintendent Polytechnic/ Superintendent JuniorTechnical School	1.	Workshop Superintendent, Polytechnic	Ditto	5	5
		2.	Superintendent, Junior Tech. School	Ditto	-	3	3
		3.	Superintendent Incharge, Auto Engg.	Ditto	-	1	1
					180	80	215
15 (fifteen) posts of Lecturer against leave reserve shall becreated. The reviews in this regard reproduced in the CabinetMemorandum.	180	50	230

II

[Rules 8, 11(3)(e) and 12(4)]Minimum qualification and experience for direct recruitment and promotion/appointment by SelectionA candidate for direct recruitment or an officer for promotion/appointment by selection shall be eligible for being considered for the purpose, only if he possesses the minimum qualification and experience as prescribed herein below in respects of different categories of posts indicated in the cadre of the service :

1.	Director	First class Master's Degree inEngineering/Doctor's Degree in Engineering with 15 yearsexperience in administration/ teaching/research or industry ofwhich 11 years must be in teaching in an Institution ofUniversity Standard at post graduate level on the first day ofthe year on which the selection is made.
2.	Principal, Engg. College	Ditto
3.	Professor	First Class Master's Degree/Doctorate Degree inappropriate field with minimum 7 to 10 years distinguishedexperience in teaching research in an Institution of UniversityStandard at post graduate level. Specialised knowledge in one ormore specified fields with experience in guiding research.Professional Scientific work of outstanding merit would bepreferred.
4.	Assistant Professor	First Class Master's Degree/Doctorate Degree inappropriate field with minimum five years experience inteaching/research in an Institution of University Standard level.Specialised knowledge in one or more specified filed/subject withoutstanding teaching/research experience and Doctorate Degree orpublished work of equal standard would be preferred.
5.	Lecturer (Tech.) Engg. College.	First Class Master's Degree in appropriatefiled. Doctorate Degree or published work of equal standarddesirable.
		In case candidates with First Class M.E. Degreeare not available for the post, candidates having First ClassB.E. Degree in the appropriate branch of Engineering will beappointed and allowed the usual scale of pay, but they mustobtain requisite qualification of Master's Degree within 5 yearsfrom the date of joining failing which they will not be allowedany increment till they have attained the required qualification.
6.	Joint Director/Principal, Polytechnic : Controller ofExamination	A.For Joint Director-
(i) Bachelors Degree in Engineering or Technology (orequivalent), or A.M.I.E. (by examination), or T.T.T.I. Diploma.
(ii) 15 years experience in Administration/teaching inEngineering College or Polytechnic or in both of which 5 yearsexperience must be in administration.
(B)For Principal Polytechnic ; Controller of Examination-
(i) Bachelors Degree in Engineering or Technology (orequivalent) or A.M.I.E. (by Examination), or T.T.T.I. Diploma.
(ii) 8 years professional and/or teaching experience.
(iii) Industrial experience preferable.
C.For Principal, Textile Institute-
(i) Bachelors Degree in Textile Engineering/TextileTechnology/ Textile Chemistry.
Or
(Sc. with four years Diploma in Textile Engineering TextileTechnology/ Textile Chemistry.
(ii) 8 years experience in teaching profession.
7.	Head of Department Polytechnic.	(i) Bachelors Degree in Engineering or Technology (orequivalent) or A.M.I.E. (by examination, or T.T.T.I. Diploma.
(ii) Five years professional and/or teaching experience.
(iii) Industrial experience preferable.
8.	Workshop Superintendent Polytechnic	First Class Diploma in Engineering with 8 years workshopexperience, or Second Class Diploma in Mechanical Engineeringwith 10 years workshop experience.
Or
Bachelors Degree in Mechanical Engineering with at least 5years experience in Machine Shop.
9.	Workshop Superintendent, Engineering College	(i) Degree in Mechanical Engineering or equivalent.
(ii) At least 6 years experience in Machine Shop in aresponsible capacity covering production planning estimatingproduction control and control of labour. Teaching experiencedesirable.
10.	Lecturer, Polytechnic	(i) At least 2nd Class Diploma plus 3 years Diploma ofT.T.T.I. teaching of industrial experience;
Or
(ii) Bachelors Degree in Engineering/ Technology orequivalent), or A.M.I.E. (by examination).
(iii) Membership examination of other recognized professionalbodies in the appropriate field are also prescribed asalternative qualification in addition to A.M.I.E
11.	Superintendent, junior Technical School	(i) (a) Second Class Diploma inMechanical/ Electrical Engineering.(b) T.T.T.I.Diploma.(c) 3 yearsexperience in teaching / Industry.Or(ii) Bachelors Degree inMechanical/ Electrical Engineering.Or(iii) A.M.I.E. in Mechanical/Electrical Engineering (byexamination), or an equivalent qualification recognised as suchby Government.

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